Section 154(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)The Madras Commercial Crops Markets Act 1933(Madras Act XX of 1933) as in force in Bellary District the Madras Commercial Crops Markets Act 1933 (Madras Act XX of 1933) as in force in the [Manglore and Kollegal Area] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973] the Bombay Agricultural Produce Markets Act 1939 (Bombay Act XXII of 1939) as in force in the [Belgaum] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973] Area the Hyderabad Agricultural Market Act 1339 F (Hyderabad Act II of 1339 Fasli) as in force in the [Gulburga] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973] Area the Mysore Agricultural Produce Markets Act 1939 (Mysore Act XVI of 1939) as in force in the Mysore Area and the Coorg Agricultural Produce Markets Act 1956 (Coorg Act VII of 1956) as in force in the Coorg District are hereby repealed:Provided that,-(a)the repeal shall not affect the previous operation of any enactment so repealed and anything done or action taken (including any appointment delegation or declaration made notification order rule direction or notice issued bye-law framed market areas markets sub markets and yards declared established or notified licences granted fees levied and collected instruments executed any fund established or constituted) by or under the provisions of any such enactment shall in so far as it is not inconsistent with the provisions of this Act be deemed to have been done or taken under the corresponding provisions of this Act and shall continue in force unless and until superseded by anything done or any action taken under this Act;(b)the mention of particular matters in the preceding proviso shall not affect the general application to this Act of section 6 of the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973] General Clauses Act 1899 ([Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973] Act 3 of 1899) in respect of the repealed enactments and sections 8 and 24 of the said Act shall be applicable as if the said enactments had been repealed and re-enacted by this Act;(c)all market committees constituted members of such committees appointed or elected and Chairmen and Vice-Chairmen elected or appointed under the repealed enactments shall exercise the powers conferred perform the functions and be subject to the liabilities imposed by the provisions of this Act and the rules made thereunder on market committees members of such committees. Chairmen and Vice-Chairmen respectively [until the 19th day of July 1969.] [Substituted by Act 19 of 1969 w.e.f. 1.5.1968](d)casual vacancies in the seats of members or market committees or in the office of Chairmen or Vice-Chairmen of market committees functioning under the preceding proviso shall [until the 19th day of July 1969] [Substituted by Act 19 of 1969 w.e.f. 1.5.1968] be filled and all matters in connection with the filling of such vacancies shall be regulated in accordance with the provisions governing the filling up of such vacancies and regulating such matters as were in force immediately before the date of coming into force of this Act.[Proviso x x x] [Omitted by Act 19 of 1969 w.e.f. 1..5.1968]
